Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17B] [Entire Act] State of Uttar Pradesh - Subsection Section 17B(2) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960 (2)Any such amount remaining unpaid shall be recoverable by the State Government as an arrear of land revenue.
